Section 10(2) in The M.P. Pashu (Niyantran) Adhiniyam, 1976
(2)The Slate Government or such officer as may be authorised may, either before or after the institution of any proceedings for any offence punishable under this Act, accept from any person charged with such offence by way of composition of the offence a sum of money not exceeding one thousand rupees, and direct the release of cattle, vehicle or vessel, which has been seized as liable to forfeiture under this Act, on payment of such further sum of money as he may deem fit not exceeding the value thereof estimated by him.
